Section 6 in Tamil Nadu Panchayats (Determination of Claim to Trees Growing on Public Roads or other Property Vesting in or Belonging to Village Panchayats) Rules, 2001
6. Usufruct and lease of trees by village panchayat.
- The village panchayat shall be entitled to the usufruct of the trees on the margin of any public road vested in it under sub-section (1) of section 125 of the Act and on the porambokes which are vested in it under sub-section (2) of section 134 of the Act or the use of which is regulated by it under sub-section (4) of section 134 or any estate under clause (a) of sub-section (1) of section 135 of the Act except those held on tree-tax system and the village panchayat may lease such trees as per the procedure prescribed in the Tamil Nadu Panchayats Rules for conducting public auction of leases and sales to any person. The village panchayat shall be entitled to the income from such leases.
